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Smt. Rupali Imran Shaikh vs Bajaj Allianz General Insurance ...
2022 Latest Caselaw 4117 Bom

Citation : 2022 Latest Caselaw 4117 Bom
Judgement Date : 19 April, 2022

Bombay High Court
Smt. Rupali Imran Shaikh vs Bajaj Allianz General Insurance ... on 19 April, 2022
Bench: S. K. Shinde
          Digitally
          signed by
          SHAMBHAVI
SHAMBHAVI NILESH
NILESH    SHIVGAN                                                       33-IA-1211-2022.odt
SHIVGAN   Date:
          2022.04.19
          19:11:39
          +0530

                                 IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                         CIVIL APPELLATE JURISDICTION

                                     INTERIM APPLICATION NO.1211 OF 2022
                                                      IN
                                        FIRST APPEAL NO.661 OF 2014

                       Smt. Rupali Imran Shaikh                                    ...Applicant

                       IN THE MATTER BETWEEN

                       Bajaj Allianz General Insurance Co. Ltd.                    ...Appellant
                             Vs
                       Smt. Rupali Imran Shaikh                                    ...Respondent
                                                       ...

Ms. Yogita D. Chitnis for the Applicant. Ms. Varsha Nichani for R.No.1.

CORAM : SANDEEP K. SHINDE J.

DATE : APRIL 19, 2022.

P.C. :

Respondent-Original Claimant, seeks leave to withdraw

the amount of compensation deposited by the appellant, pursuant to

the judgment and order dated 19 th January, 2013 passed by the

Commissioner for Workmen's Compensation under Employees'

Compensation Act, 1923. In terms of the said judgment, appellant-

Insurance Company deposited Rs.5,49,470/-, out of which claimant

had withdrawn Rs.2,50,000/-. This application seeks leave to

Shivgan 1/2 33-IA-1211-2022.odt

withdraw balance amount of compensation of Rs.2,99,470/-.

2 Heard learned counsel for the parties.

3 In consideration of the facts of the case and in view of

the averments in the application, applicant is permitted to withdraw

Rs.1,50,000/- against the security to the satisfaction of the

Commissioner for Workmen's Compensation. Application is allowed

and disposed of in aforesaid terms.

List the First Appeal for final hearing in a week

commencing from 25th July, 2022.

                                                (SANDEEP K. SHINDE, J.)




Shivgan                                                                     2/2
 

 
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